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State of Haryana - Section

Section 83 in Regular Licence under Haryana Electricity Regulatory Reforms Act

83. Objection.

- HVPN proposes to delete Condition 23, which empowers it to deal with problems of revenue realization, theft, meter tampering, and diversion of electricity, and to place that provision in licence guidelines. The stated rationale is that circumstances may change over the thirty-year term of the licence.